SRI NOOR AHAMAD SHAHAPUR vs. FARIDA

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WP/41638/2017HC KarnatakaKAHC01010332201724 October 2017Bench: B.VEERAPPA3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court permitted the petitioner to withdraw the writ petition. The petitioner was granted liberty to approach the trial court to pursue their application.

What were the facts?

The petitioner filed a writ petition seeking a direction to the City Civil Court to consider an application expeditiously. The petitioner's counsel later sought permission to withdraw the petition.

What were the issues?

The primary issue was the petitioner's request for a direction to the lower court. The case was resolved by withdrawal.

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 24TH DAY OF OCTOBER, 2017

BEFORE

THE HON'BLE MR. JUSTICE B. VEERAPPA

Writ Petition No. 41638 OF 2017 (GM-CPC)

Between: Sri Noor Ahmad Shahapur, S/o. Mahaboobsab Shapur, Aged about 61 years, Residing at No.4817/4, 3A, 1st Cross, Subhashnagar, Belgaum – 590 001. …Petitioner

(By Sri Shrikanth B., Advocate)

And:

1.

Farida,

W/o. Noor Ahamad Shahapur,

Aged about 55 years,

2.

Abrar,

S/o. Noor Ahamad Shahapur,

Aged about 25 years,

Both are residing at No.36/2,

Erannapalya Main Road,

Govindpura,

Bangalore North

Arabic College Post,

Bangalore – 560 045.

2 3. Administrator Officer,

(Salary Payment Officer)

Club Road Ambedkar Garden,

Opp. Civil Hospital,

Belgaum – 590 016.

4.

The Principle Chief Commissioner

of Income Tax,

Central Revenue Building

(Head Office) Queen’s Road,

Bangalore – 560 001. … Respondents

This Writ Petition is filed under Article 226 of the Constitution of India praying to direct the City Civil Court (CCH-44) to consider the application IA No.3 filed by the petitioner, expeditiously in accordance with law produced at Annexure-F etc.

This Petition coming on for Preliminary Hearing this day, the court made the following:

O R D E R

After arguing the matter for sometime, Sri.Shrikanth.B learned counsel for the petitioner seeks permission to withdraw the petition with liberty to approach the trial Court to pursue the application filed under Order XXIX Rule 4 of Code of Civil Procedure.

3 The said memo is placed on record.

Accordingly, the writ petition is dismissed as withdrawn with liberty as prayed for.

SD/-

JUDGE

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